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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 88 of 113

Tribunals and Commissions29 Sept 2016Allowed

Phoenix ARC Pvt. Ltd. Vs Fantasy Travels And Tours Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0001

Code Of Civil Procedure, 1908 — Order 7 Rule 11Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(2), 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17
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Tribunals and Commissions26 Sept 2016Dismissed

ICICI Bank Ltd. Vs Ashok Sharma

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0006

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, Order 39 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions26 Sept 2016Dismissed

ICICI Bank Ltd. Vs Baljinder Singh

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0005

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A), Order 39 Rule 4, Order 39 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions26 Sept 2016Dismissed

ICICI Bank Ltd. Vs Gurvinder Singh Bhandal

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A), Order 39 Rule 4, Order 39 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions26 Sept 2016Dismissed

ICICI Bank Ltd. Vs Mainawanti

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0003

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A), Order 39 Rule 4, Order 39 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions26 Sept 2016Dismissed

ICICI Bank Ltd. Vs Arun And Ors.

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0002

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A), Order 39 Rule 4, Order 39 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions20 Sept 2016Allowed

PNB Housing Finance Ltd. Vs Union Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2016) 09 DRAT CK 0007

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20, 30Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
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Tribunals and Commissions04 Apr 2016Disposed Of

State Bank Of India And Ors. Vs Veetee Fine Foods Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 04 DRAT CK 0001

Code Of Civil Procedure, 1908 — Section 96, 96(3), Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 3, Order 23 Rule 3(A)Constitution Of India, 1950 — Article 32, 226Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20A), 19(25), 22
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Tribunals and Commissions23 Mar 2016Allowed

State Bank Of India Vs Om Prakash And Ors.

Debts Recovery Appellate Tribunal · (2016) 03 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 2(1)(f), 2(1)(zf), 2(1)(zb), 13, 13(2), 13(3), 13(4), 31Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6)Income-Tax (Certificate Proceedings) Rules, 1962 — Rule 11(2)
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Tribunals and Commissions22 Mar 2016Dismissed

Dhallo Devi And Ors. Vs Bank Of Baroda And Ors.

Debts Recovery Appellate Tribunal · (2016) 03 DRAT CK 0003

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 40 Rule 1, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 226
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Tribunals and Commissions10 Mar 2016Dismissed

PSB Industries India (P) Ltd. Vs HDFC Bank Ltd.

Debts Recovery Appellate Tribunal · (2016) 03 DRAT CK 0005

Banking Regulation Act, 1949 — Section 5, 5(b), 6, 6(k), 6(n), 6(1), 6(1)(n), 8, 9Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 14 Rule 2Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g), 17, 19(25)
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Tribunals and Commissions08 Mar 2016Dismissed

State Bank Of India Vs Sarabjit Kaur

Debts Recovery Appellate Tribunal · (2016) 03 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13
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Tribunals and Commissions03 Mar 2016Dismissed

Rekha Verma Vs Oriental Bank Of Commerce

Debts Recovery Appellate Tribunal · (2016) 03 DRAT CK 0008

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 18
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